The Corporate Manager vs State Of Kerala
2021 Latest Caselaw 21713 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                THE HONOURABLE MR. JUSTICE SUNIL THOMAS
     TUESDAY, THE 2ND DAY OF NOVEMBER 2021 / 11TH KARTHIKA, 1943
                        WP(C) NO. 23735 OF 2021
PETITIONER/S:

           THE CORPORATE MANAGER, CHALDEAN SYRIAN CHURCH SCHOOLS,
           HIGH ROAD, THRISSUR - 680 001.

           BY ADVS.
           K.JAJU BABU (SR.)
           M.U.VIJAYALAKSHMI
           BRIJESH MOHAN


RESPONDENT/S:

     1     STATE OF KERALA
           REPRESENTED BY SECRETARY TO GOVERNMENT, GENERAL EDUCATION
           DEPARTMENT, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM -
           695 001.

     2     THE DIRECTOR OF GENERAL EDUCATION (HIGHER SECONDARY WING)
           HOUSING BOARD BUILDINGS, SANTHI NAGAR, JAGATHY,
           THIRUVANANTHAPURAM - 695 014.

     3     THE REGIONAL DEPUTY DIRECTOR OF HIGHER SECONDARY
           EDUCATION, ERNAKULAM, SRV GHSS BUILDING, KASTURIRANGAN
           HALL, ERNAKULAM - 682 028.

     4     DR.ABY PAUL
           PRINCIPAL (UNDER SUSPENSION), CHALDEAN SYRIAN HIGHER
           SECONDARY SCHOOL, HIGH ROAD, THRISSUR - 680 001 RESIDING
           AT MANNUTHY HOUSE, VRINDAVANAM ANE, KURIACHIRA,
           THRISSUR - 680 006.

           GP V VENUGOPAL


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
02.11.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 23735 OF 2021               2



                            JUDGMENT

The petitioner, who is the Corporate Manager of

Chaldean Syrian Church Schools in Thrissur District, has

approached this court aggrieved by the delay in considering

Ext.P4 request to extend the period of suspension of the

fourth respondent beyond 15 days, as stipulated under Rule

67(8) of Chapter XIV A- KER.

2. When the matter was taken up, the learned senior

counsel and the learned Government Pleader also submitted

that Ext.P4 has been posted today for final hearing. Hence, I

am inclined to dispose of the writ petition recording the above

and the third respondent shall pass orders today itself.

Writ Petition is disposed of with above direction.

Sd/-

SUNIL THOMAS, JUDGE R.AV

APPENDIX OF WP(C) 23735/2021

PETITIONER EXHIBITS

Exhibit P1 COPY OF THE FIRST INFORMATION REPORT IN RESPECT OF CRIME NO.3503 OF 2020 DATED 01/10/2020 OF THRISSUR EAST POLICE STATION SUBMITTED BEFORE THE CHIEF JUDICIAL MAGISTRATE COURT, THRISSUR.

Exhibit P2 COPY OF THE FIRST INFORMATION REPORT IN RESPECT OF CRIME NO.1630 OF 2021 SUBMITTED BY THE THRISSUR EAST POLICE STATION DATED 26/08/2021 ALONG WITH THE COMPLAINT DATE 02/07/2021 PREFERRED BY PETITIONER.

Exhibit P3 COPY OF THE ORDER NO.DAR 15/2021 DATED 18/10/2021 ISSUED BY THE PETITIONER SUSPENDING THE 4TH RESPONDENT.

Exhibit P4 COPY OF THE LETTER VIDE NO.DAR 16/2021 DATED 18/10/2021 SUBMITTED BY THE PETITIONER BEFORE THE 3RD RESPONDENT.

Exhibit P5 COPY OF THE REPORT REGARDING THE FINANCIAL IRREGULARITIES COMMUTED BY THE 4TH RESPONDENT OBTAINED BY THE PETITIONER UNDER THE RIGHT TO INFORMATION ACT.